Vasundhra Arts And Prints Private Limited And Anr vs. Union Of INDIA And Ors.
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22-12-2021 Item No.19 Subrata IN THE HIGH COURT AT CALCUTTA Constitutional Writ Jurisdiction Appellate Side WPA No.20191 of 2021 Vasundhra Arts and Prints Private Limited & Anr. -vs- Union of India & Ors. Mr. Suvranil Saha …for the petitioners Ms. Runu Mukherjee …for the Union of India Mr. A. Ray Md. T.M. Siddiqui Mr. D. Ghosh …for the State Mr. K.K. Maiti Mr. Tapan Bhanja …for CGST Mr. Ayush Jain Ms. Ashika Daga …for proforma respondents Leave is granted to withdraw this writ petition with liberty to file afresh on the same cause of action. Accordingly, WPA No.20191 of 2021 is dismissed as withdrawn. [Md. Nizamuddin, J]
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